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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Tamil Nadu Transfer of Development Rights Rules, 2019

(1)The planning authority shall verify and satisfy itself as to the ownership and title of the land proposed to be surrendered and direct the applicant to surrender the land by a registered deed. The planning authority shall thereafter also direct the applicant to transfer the patta of the said land in the name of the planning authority.